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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(4) in Karnataka Krishna Basin Development Authority Act, 1992

(4)For the purpose of determination of the amount and person or persons to whom such amount shall be paid the Special Land Acquisition officer shall serve notice on the owner or occupier of such land and on all persons known or believed to be interested therein to appear before him and state their respective interests in the said land.